Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58] [Entire Act] State of Madhya Pradesh - Subsection Section 58(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999 (3)Within fifteen days of such authorisation for dissolution, the co-operative shall send to the Registrar a copy by registered post of the authorisation to dissolve the co-operative.
